STATE Vs. BHARAT KUMAR

JUDGEMENT

(1.) Karuna (name changed) aged just 6 years was too young to realise that on November 15, 2010 in the evening when she stepped out of the house she would never return to the loving arms of her mother and the comfort of her father.

(2.) The process of law was set into motion on November 15, 2010 by Bhupender Poddar PW-3 the father of Karuna who stated that he had gone to his night duty at 8.30 PM. Between 10.30 to 11.00 PM he received a phone call from his wife informing that their daughter Karuna was missing and was not traceable at home. Bhupender rushed back home. Both he and his wife frantically searched their missing daughter but could not find her. At 11.45 Bhupender made a PCR call from his mobile No. 9716811943. When the PCR and local Police visited his house he got recorded his statement Ex.PW-3/A informing that his daughter Karuna aged 6 years, height approximately 3 feet, fair complexion, round face, medium built wearing red-white flowered shirt, black coloured jeans pant, black colour string around the neck and yellow coloured chappal, playing outside the home at about 8.30 PM was not traceable. Thus he suspected that someone had enticed his daughter and kidnapped her and legal action be taken. On the statement FIR No. 230/2010 under Section 363 IPC was registered at PS Palam Village.

(3.) SI Chand Singh who was assigned the investigation searched Karuna by making inquiries from the local residents and neighbours. He met Ms. Rosy @ Kaka PW-1 residing in the neighbourhood of Bhupender who informed that she had seen the missing girl Karuna going towards main road with another neighbour i.e. Bharat Kumar on November 15, 2010 at about 8.30 PM and the child was eating something. Statement of Rosy was recorded and enquiries were made from the parents of Bharat, however they could not give any definite answer. Moreover, Bharat Kumar could not be found at his residence on that day i.e. November 16, 2010. Further search of Karuna was made.